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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Divisional Commissioner, after satisfying himself and verifying that the three fourth of the Councillors specified in sub-section (1) have signed the proposal of recall, shall send the proposal to the State Government and the State Government shall make a reference to the State Election Commission.